Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Assam - Subsection

Section 85(iii) in Assam Notified Urban Areas (Other than Guwahati) Building Rules, 2014

(iii)while exercising the above powers the Authority shall finalise a suitable building line (i.e. front setback) for the complete portion of the road taken up for widening or junction taken up for improvement, keeping in view the developments existing on the road/junction, feasibility and smooth flow of traffic and notify the same for the benefit of owners of the sites affected in road widening /junction improvement. No construction shall be allowed in violation of such notified building line. While exercising the above powers the Authority shall ensure public interest and safety and smooth flow of traffic.